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Providing respite to Baba Ramdev, the Delhi High Court on Saturday restrained Juggernaut Books from publishing, distributing and selling its book titled “God man to Tycoon: The Untold Story of Baba Ramdev” until it removes certain contentious portions from the book. The court was hearing petitions filed by Baba Ramdev, demanding restraint against publication and sale of the book, asserting that it violates his fundamental right to reputation as guaranteed under Article 21 of the Constitution of India.
The court’s order made an individual enquiry into specific chapters of the book that had been alleged to be defamatory, and asserted that Baba Ramdev admittedly being a public figure, “cannot ipso facto termed to having given a license to the respondents for his defamation. JusticeInduMalhotra also refused to accept the contention that the book constitutes “fair comment”, asserting that the plea of fair comment implies making of a genuine effort to reach the truth, and that a mere belief of there being truth without there being reasonable grounds for such plea is not synonymous with fair comment.
The court further opined that the balance of convenience lies in Baba Ramdev’s favour.
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